1984 Cri LJ (NOC) 48 ::1984 CRI. L. J. 1161 ::1984 UP CriR 9 ::(1984) AllCriC 118 ::(1984) AllCriR 92 ::(1984) AllCriR 270 ::(1984) All WC 152

Allahabad High Court

Hon'ble Judge(s): K. Nath , J

(A) Electricity Act (9 of 1910) , S.39— Theft of electricity - Although it is not theft within meaning of S.378, I. P. C. itself, nevertheless, a theft, by virtue of fiction created by S.39, and is liable to be punished in like manner as a theft u/s.379 I. P. C. - That S.39 itself did not provide for any punishment is immaterial. 1965 (1) Cri LJ 605 (SC). Penal Code (45 of 1860) , S.378, S.379— (Para 6) (B) Electricity Act (9 of 1910) , S.50— "Person aggrieved" - Theft of electricity - F. I. R. lodged by person duty bound to make checking of consumption of electricity - Such person is interested to bring to book such cases of theft and consequently on his finding theft being committed, he could be treated as aggrieved person competent to launch prosecution. 1957 Cri LJ 233 (Raj) Disting. (Para 8 9) .....